Section 96 in Rajasthan Panchayati Raj Rules, 1996
96. Reduction of assessment.
- On receipt of information from or on behalf of an assessee that due to any agricultural calamity the commercial crop has in any way been damaged or injured, the Sarpanch shall make inquiry and if in his opinion substantial damage to the crop is proved, he may make a suitable reduction in the assessment with the approval of the committee referred on the Sub-rule (2) of Rule 94.
